High Courts25 Apr 2026Allowed
Atul Kumar Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2137
Bharatiya Nyaya Sanhita, 2023-Sections 74/75(1)IPC-Sections 354/354ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,581 of 61,678
High Courts25 Apr 2026
Deepak Dharamveer Sharma Vs State NCT Of Delhi
Delhi High Court · (2026) 04 DEL CK 2309
IPC-Sections 406, 420, 120BCr.P.C.-Section 41-A, 156(3)
High Courts25 Apr 2026Allowed
Suman Kumar Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2139
IPC-Section 363, 366, 376Protection of Children from Sexual Offences, 2012-Section 6Cr.P.C.-Section 164
High Courts25 Apr 2026Disposed Of
National Insurance Company Ltd. Vs Sh Raj Singh & Ors.
Delhi High Court · 2025 INSC 1237
Motor Vehicles Act, 1988
High Courts25 Apr 2026Disposed Of
Anil Kumar Aggarwal Vs Board Of Discipline ICAI Thr Secretary & Ors.
Delhi High Court · (2026) 04 DEL CK 1979
Chartered Accountants Act, 1949-Section 22D(2)Chartered Accountants (Procedure of Investigation of Professional Misconduct and other Misconduct and Conduct of the Cases) Rules-Rule 7Procedure to be followed for appeals by the Appellate Authority, 2013-Rule 13
High Courts25 Apr 2026Disposed Of
M/S Eagle Sanitation Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 1980
High Courts25 Apr 2026Disposed Of
S.S. White Burs Inc. Vs The Registrar Of Trade Marks, & Anr.
Delhi High Court · (2026) 04 DEL CK 2068
Trade Marks Rules, 2002-Rule 37(2)Trade Mark Rules, 2017-Rule 33, 33(1), 38, 42Trade Marks Act, 1999-Sections 57(1), 57(2), 21, 57, 11(1), 11(2), 11(3), 9(1)(a), 11, 34, 12, 11(10), 11(10)(ii), 9, 20, 19, 47(1)(a), (b), (c), 47
High Courts25 Apr 2026Disposed Of
Naseemuddin Vs Sh. Ashwani Kumar & Ors.
Delhi High Court · (2026) 04 DEL CK 1950
DMC Act-Section 435
High Courts25 Apr 2026Disposed Of
Chief Commissioner Greater Bengaluru Authority (GBA), (Statutory Body Constituted Under The GBA Act, 2024) N R Square, Bengaluru-560002 Vs M/S. Genesis IT Innovations Pvt. Ltd.
Karnataka High Court · (2026) 04 KAR CK 1179
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4
High Courts25 Apr 2026Allowed
Chethan @ Babli Vs State By Kodigehalli Police Station
Karnataka High Court · (2026) 04 KAR CK 1178
Code Of Criminal Procedure, 1973 - Section 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 302, 397
High Courts25 Apr 2026Disposed Of
S.S. White Dental Private Limited Vs S. S. White Burs Inc. And Anr
Delhi High Court · (2026) 04 DEL CK 0839
Constitution of India, 1950- Article 226Companies Act, 1956- Section 20Trade Marks Act, 1999- Section 9, 9(1)(a), 9(1)(b), 9(1)(c), 11, 11(1), 11(2), 11(3), 11(10), 11(10)(ii), 12, 19, 21, 34, 47, 47(1)(a), 47(1)(b), 57, 57(1), 57(2)
High Courts25 Apr 2026Disposed Of
S.S. White Burs Inc. Vs The Registrar Of Trade Marks, & Anr
Delhi High Court · (2026) 04 DEL CK 0838
Constitution of India, 1950- Article 226Companies Act, 1956- Section 20Trade Marks Act, 1999- Section 9, 9(1)(a), 9(1)(b), 9(1)(c), 11, 11(1), 11(2), 11(3), 11(10), 11(10)(ii), 12, 19, 21, 34, 47, 47(1)(a), 47(1)(b), 57, 57(1), 57(2)
High Courts25 Apr 2026Disposed Of
Kishan Kumar Gupta Vs Raj Kumar
Delhi High Court · (2026) 04 DEL CK 0837
Code of Civil Procedure, 1908- Section 100Contract Act, 1872- Section 10Evidence Act, 1872- Section 91, 92
High Courts25 Apr 2026Allowed
Smt Rekha & Ors. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0836
Railway Claims Tribunal Act, 1987- Section 23
High Courts25 Apr 2026Disposed Of
Rohit @Mona Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0835
High Courts25 Apr 2026Allowed
Akash Chaudhary Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0834
Bharatiya Nayaya Sanhita, 2023- Section 69, 316(2)
High Courts25 Apr 2026Dismissed
Deepak Dharamveer Sharma Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0833
Code of Criminal Procedure, 1973- Section 41A, 156(3)Indian Penal Code, 1860- Section 120B, 406, 420
High Courts25 Apr 2026Allowed
Priyanshu @ Khemu Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0670
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 84, 351, 483Bhartiya Nyay Sanhita, 2023- Section 3(5), 296, 115(2), 351(3), 118(2), 269, 209
Tribunals and Commissions24 Apr 2026
Mansan Builders Pvt. Ltd. Vs Union Of India & Ors.
Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 04 RERA CK 3977
Tribunals and Commissions24 Apr 2026
ACIT, Circle-4(2), New Delhi Vs Cinestaan Entertainment Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3958
Income Tax Act, 1961-Section 143, 56, 56(2)(viib), 56(2)(vii)(b), 56(2)(vii), 2(24)(xvi), 133(6), 131, 68, 14, 50B(3), Explanation (2) below Section 50B(3), 43, proviso to Section 43Income Tax Rules, 1962-Rule 11UA, 11UA(2), 11UA(2)(b), 11U, 40Indian Partnership Act, 1932